Bihar Act 20 of 1959
bh498
Published in the Bihar Gazette, Extraordinary on 7th July, 1959.
An Act to amend the Industrial Disputes Act, 1947, in its application to the State of Bihar.
Be it enacted by the Legislature of the State of Bihar in the Tenth Year of the Republic of India as follows:-
- This may be called the Industrial Disputes (Bihar Amendment) Act, 1959.
(2) It extends to the whole of the State of Bihar.
- In sub-section (3) of Section 7-A of the Industrial Disputes Act, 1947 (XIV of 1947) after clause (a) the following clause shall be inserted, namely:
"(aa) he has worked as a District Judge or as an Additional District Judge or as both for a total of not less than three years:
Provided that the appointment to a Tribunal of any person qualified under this clause shall be made in consultation with the High Court of the State in which the Tribunal has or is intended to have its usual place of sitting; or".
